AMIT SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) Considering the fact that many identical writ petitions have been allowed and identical orders of dismissal from service have been quashed by this Court, merely because, petitioner was posted in Gwalior, it is not necessary now to relegate the petitioner to file the petition in Gwalior when most of the contesting parties have their Head -quarter at Bhopal and a decision is taken primarily at Bhopal.

(2.) Keeping in view the aforesaid, office objection is over - ruled.

(3.) With consent heard finally.